RAM SAROOP Vs. VINEY KUMAR MAHAJAN

JUDGEMENT

(1.) These Rent Control Revision Petitions under Sec. 25B(8) of the Delhi Rent Control Act, 1958 impugn separate but identical orders, both dated 9th Oct., 2015, in E No.13/09/08 and E No.14/09/08 respectively of the Court of Additional Rent Controller (ARC), Patiala House Courts, New Delhi of dismissal of applications filed by the petitioner in each of the petitions for leave to defend the petitions for eviction under Sec. 14(1)(e) of the Act filed by the respondent/landlord and the consequent order of eviction of the petitioners from Shop No.17-B and Shop No.18 respectively, Regal Building, Connaught Circus, New Delhi wherein the petitioners in both the petitions are old tenants at rent of Rs. 150.00 per month and Rs. 236.10 per month respectively.

(2.) RC REV. No.112/2016 came up first before this Court on 17th Feb., 2016 when notice thereof was ordered to be issued.

(3.) RC REV. No.130/2016 came up first before this Court on 26th Feb., 2016 when notice thereof also was ordered to be issued.